Telangana High Court
Mekala Anil Kumar, Visakhapatnam 2 ... vs State Of A.P., Rep. By P.P., Hyd Anr on 22 June, 2018
HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
Crl.P. No.16529 OF 2014
ORDER:
Learned counsel for the petitioners filed letter before the Registry stating that the petitioners may be permitted to withdraw the criminal petition.
Recording the above submission, the criminal petition is dismissed as withdrawn.
Pending miscellaneous petitions in the petition, if any, shall stand closed.
____________________________ M.SATYANARAYANA MURTHY,J 22.06.2018 kvrm